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[Cites 0, Cited by 0] [Section 84(7)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(7)(d) in The Patents (Amendment) Act, 2002

(d)if the patented invention is not being worked in the territory of India on a commercial scale to an adequate extent or is not being so worked to the fullest extent that is reasonably practicable, or